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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Telangana - Subsection

Section 214(f) in Greater Hyderabad Municipal Corporation Act, 1955

(f)if, under section 227 or 228, a charge is made for water supplied to any building or land by measurement of the water tax or water charge, for any building or land is fixed at a special rate, the particulars and amount of such charge, composition or rate;